Section 3(4) in The Maharashtra Village Panchayats Act, 1959
(4)"Cattle" includes elephants camels, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, swines, sheep, ewes, rambs, lambs, goats and kids;[4A) "Commissioner" means the Commissioner of a revenue division appointed under section 6 of the Maharashtra Land Revenue Code, 1966;] [Clause (4A) was inserted by Maharashtra 38 of 2006,Section 2, w.e.f 29-12-2006.][***] [Deleted '(5) Designated Authority means the authority designated by the State Government for the purpose of levy and collection of the Local Body Tax;' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]
